Section 64(5) in Uttarakhand Co-Operative Societies Act, 2003
(5)For auditing the accounts of a society under this section, every society shall be liable to pay to the Registrar or as the case may be to the auditor, audit fee-(a)In relation to any period beginning from the date of the commencement of this act and ending on the day immediately before the date of general or as the case may be special order made under clause (2) at the existing rates.(b)In relation to any other period at such rates or scale as the State Government may from time to time by general or special order determine.
